Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Agricultural Cattle Preservation Rules, 1959 [04 January 1960] CONTENTS 1. These rules may be called the Madhya Pradesh Agricultural Cattle Preservation Rules, 1959 2. In these rules, unless the context otherwise requires 3. xxx 4. xxx 5 . I f on such examination of the cattle the Veterinary Officer is satisfied that 6. The Veterinary Officer shall issue a certificate of examination of the cattle in form II and send it to the Competent Authority 7. xxx 8. xxx SCHEDULE 1 :- FORM I SCHEDULE 2 :- FORM II SCHEDULE 3 :- FORM III Madhya Pradesh Agricultural Cattle Preservation Rules, 1959 [04 January 1960] In exercise of the powers conferred by subsection (3) of section 1 of the Madhya Pradesh Agricultural Cattle Preservation Act 1959 m(No. 18 of 1959), the State Government hereby appoint the 15 th January 1960 as the date on which said Act shall come into force. No. 47-2591-XIV-Vety.59. In exercise of the powers conferred by section 18 of the Madhya Pradesh Agricultural Cattle Preservation Act, 1959 (No. 18 of 1959), and in suppression of all previous rules made on the subject, the State Government hereby make the following rules, namely :- 1. These rules may be called the Madhya Pradesh Agricultural Cattle Preservation Rules, 1959 :- 2. In these rules, unless the context otherwise requires :- (a) "Act means the Madhya Pradesh Agricultural Cattle Preservation Act, 1959 (No. 18 of 1959); (b)"form" means a form appended to these rules; (c) Section means a section of the Act. 3. xxx :- An application for a certificate under section 4 shall be made by a person to the Competent Authority in Form I which may be obtained from the Competent Authority. Such application shall be accompanied by a fee of rupees three person of cattle for which permission for slaughter is sought. The fee shall be paid in cash and a receipt obtained therefore from the Competent Authority. 4. xxx :- On receipt of the application under rule 3 the Competent Authority shall by order direct the person keeping the agricultural cattle to submit such cattle for examination by the Veterinary Officer and thereupon it shall be the duty of the person keeping such cattle to submit it for examination accordingly and render all reasonable assistance in connection with such examination. 5. If on such examination of the cattle the Veterinary Officer is satisfied that :- (a) the cattle is over twenty years of age and is unfit for work or breeding or has become permanently incapacitated from work or breeding due to age, injury, deformity of an incurable disease; and (b) the cattle is not suffering from any disease which makes its meat unwholesome for human consumption; he shall certify the cattle accordingly and cause it to be branded with letter "C" on one of its cheeks. 6. The Veterinary Officer shall issue a certificate of examination of the cattle in form II and send it to the Competent Authority :- 7. xxx :- On receipt of the certificate of examination from the Veterinary Officer the Competent Authority may, after considering the matter, issue a certificate in Form III or refuse to issue such certificate. 8. xxx :- (1) In any area in which there is no place fixed for slaughter by or under a law relating to local authority in force, the Competent Authority shall fix a place at which the cattle may be slaughtered under the Act. (2) In fixing the place for slaughter, the competent Authority shall have due regard to the sanitary condition of the locality and the susceptibilities of the residents thereof, and see that the place is such that the slaughter of the cattle shall not be open to public gaze. SCHEDULE 1 FORM I (See rule 3) To THE COMPETENT AUTHORITY, .......I ..........the resident of ......Tehsil ....... District....Request for the issue of certificate under clause (b) of sub-section (1) of section 4 of the Madhya Pradesh Agricultural Cattle Preservation Act, 1959, for slaughter of the agricultural cattle as specified below:- Kind of Cattle Description Bull Bullock Female buffalo Male buffaloed. Date...... Address.......... Signature of applicant SCHEDULE 2 FORM II (See rule) Certificate of Examination of an Agricultural Cattle No........ Dated the ........200 I have examined today at ........the agricultural cattle described below the property of Shri .....and hereby certify that :- (a) the cattle is not over 15 years of age and is not unfit for work or breeding or has/has not become permanently incapacitated from work or breeding due to age, injury, deformity or an incurable disease; and (b) the cattle are not suffering from any disease, which makes its meat unwholesome for human consumption. Description of the cattle: 1. Kind of cattle. 2. Sex 3. Age 4. Description Signature of the Veterinary Officer SCHEDULE 3 FORM III Table S.No. Name of the persons Local Areas (1) (2) (3) 1. Secretaries of the Municipal Committees In Mahakoshal Region Executive Officers of the Municipalities Or Municipal Boards in other Regions. Municipal commissioners Ujjain and Ratlam Area within the limits of the respective Municipalities. 2. Tehsildar Area outside the limits of the Municipal Committees and within the jurisdiction of the Tahsilda 3. Health Officers of the Corporations Area within the respective Municipal Corporation. (See rule 7) Certificate of the cattle being fit for slaughter No.......Date...... Month.... Year....... Certified that the cattle described below the property of Shri..... Son of .....Tehsil........ District......... is fit for slaughter:- 1. Kind of cattle 2. Sex 3. Age 4. Description Place where the cattle is allowed to be slaughter under clause (ii) of section 5 of the Madhya Pradesh Agricultural Cattle Preservation Act, 1959. The certificate shall be valid for a period of 10 days from the date of issue. Competent Authority. No. 48-2591-XIV-Vety.-39 I In exercise of the powers conferred by clause (ii) of section 2 of the Madhya Pradesh Agricultural Cattle Preservation Act, 1959. (No. 18 of 1959) the State Government hereby appoint the persons specified in column (2) of the Table below to perform the functions of Competent Authorities. Under the said Act in the local areas specified in the corresponding entry in column (3) of the said Table, namely:- No. 49-2591-XIV-Vety.-59.- In exercise of the powers conferred by sub-section (3) of section 4 of the Madhya Pradesh Agricultural Cattle Preservation Act, 1959 (No. 18 of 1959), the State Government hereby authorize all Assistant Collectors within their respective jurisdiction to here appeals against the orders of Competent Authorities under the said sub-section. By order and in the name of the Governor of Madhya Pradesh, R.C. MURAB, Secy.